Gopal Kumar Jha vs. Union Of INDIA And Ors.

Facts

The petitioner, Gopal Kumar Jha, filed a writ petition, WPA 4063 of 2025, before the High Court. The respondents were the Union of India and others, including the CGST & CX authorities. The learned advocate for the petitioner submitted before the Court that the writ petition had become infructuous. Consequently, the petitioner did not wish to proceed with the case. The Court considered this submission and the prayer made by the petitioner.

Held

The Court noted the submission made by the learned advocate for the petitioner that the writ petition had become infructuous and that the petitioner did not wish to proceed with the same. In light of this submission and the prayer made by the petitioner, the Court decided to dismiss the writ petition as not pressed. No specific reasoning beyond the petitioner's request was recorded. The ratio decidendi is that a writ petition can be dismissed as not pressed if the petitioner so requests due to the matter becoming infructuous. The operative direction was the dismissal of the writ petition.

Key Issues

1. Whether the writ petition, WPA 4063 of 2025, has become infructuous, thereby warranting its dismissal as not pressed. The petitioner argued that the writ petition had become infructuous and, therefore, they did not wish to proceed with the same. The revenue (Union of India and CGST & CX authorities) did not present any arguments on this point, as the petitioner themselves sought dismissal of the petition.